Section 11(iii) in Jammu and Kashmir State Information Commission Procedure (Management) Regulations, 2015
(iii)Similarly, where during the course of the hearing of a matter before a Division Bench, the Bench considers that the matter should be dealt with by a Full Bench, it shall refer the matter to the State Chief Information Commissioner by a reasoned order who may thereupon constitute such a Bench for the hearing and disposal of the matter.
